JAYARAJ Vs. SAKTHIPRIYA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed against the order dated 22.05.2017, passed in I.A.No.417 of 2016 in M.O.P.No.421 of 2015, by the Family Court at Pondicherry.

(2.) The appellant herein, as petitioner, has filed M.O.P.No. 421 of 2015, on the file of the trial Court, for getting a decree of divorce, wherein, the present respondent has been shown as sole respondent.

(3.) During pendency of the same, the respondent herein, as petitioner, has filed I.A.No.417 of 2016, on the file of the trial Court, under Section 24 of the Hindu Marriage Act, 1955, praying to pass an order of interim monthly maintenance to her and also to the child coupled with litigation expenses.